SWAPNA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this writ application, the writ petitioner has challenged the order dated 4th/5th December, 2002 being Memo No. 582.1(7)- LC-om passed by Director of School Education, West Bengal, by which the panel prepared by the School Authority for the post of Headmistress, has been cancelled.

(2.) The following facts are not in dispute: For the post of Headmistress of the concerned School reserved for Scheduled Caste candidates the School Authority got prior permission of the District Inspector of Schools (S.E.), Birbhum.

(3.) The School Authority was permitted to obtain names from National Employment Exchange and to advertise the post in a State level daily leading newspaper simultaneously. The School Authority informed the National Employment Exchange for sending names for the said post but no name was received by the School Authority. The post was advertised on May 26, 1996 in Ganashakti Patrika seeking applications within one month from the date of advertisement and pursuant to such advertisement only the petitioner applied.